THE CONTROL OF MAJOR INDUSTRIAL
ACCIDENT HAZARD (KERALA) RULES, 1993
[1][THE
CONTROL OF MAJOR INDUSTRIAL ACCIDENT HAZARD (KERALA) RULES, 1993]
PREAMBLE
In exercise of the
powers conferred by section 41 B of the Factories Act, 1948 (Central Act 63 of
1948) read with section 112 thereof, the Government of Kerala hereby make the
following rules the same having been previously published under Notification
No. 39488/B2/90/LBR dated the 28th October, 1991, in the Kerala Gazette
Extraordinary No. 1282 dated the 30th October, 1991, as required by section 115
of the said Act namely:-
Rule - 1. Short title and commencement.
(1)
These
Rules may be called the Control of Major Industrial Accident Hazard (Kerala)
Rules, 1993.
(2)
They
shall come into force at once.
(3)
General
effect. The provisions of these Rules shall be in addition to and not in
derogation of the Kerala Factories Rules, 1957.
Rule - 2. Definitions.
In these rules, unless the context otherwise
requires,-
(a)
"hazardous
chemical" means,-
(i)
any
chemical which satisfies any of the criteria laid down in Part I of Schedule I
and is listed in column (2) of Part II of the said schedule; or
(ii)
any
chemical listed in column (2) of Schedule 2; or
(iii)
any
chemical listed in column (2) of Schedule 3.
(b)
"Industrial
activity" means,-
(i)
an
operation or process carried out in an industrial installation referred to in
Schedule 4 involving or likely to involve one or more hazardous chemicals and
includes on-site storage or on-site transport which is associated with that
operation or process as the case may be; or
(ii)
isolated
storage;
(c)
"isolated
storage" means storage where no other manufacturing process other than
pumping of hazardous chemical is carried out and that storage involved at least
a quantity of that chemical set out in Schedule 2, but does not include storage
associated with an installation specified in Schedule 4 on the same site;
(d)
"major
accident" means an occurrence (including in particular, a major emission,
fire or explosion) involving one or more hazardous chemicals and resulting from
uncontrolled developments in the course of an industrial activity or owing to
natural events, leading to a serious danger to persons, whether immediate or
delayed, inside or outside the installation or damage to property or adverse
effects on the environment;
(e)
"pipeline"
means a pipe (together with any apparatus and works associated therewith), or
System of pipes (together with any apparatus and works associated therewith),
for the conveyance of a hazardous chemical, other than a flammable gas as set
out in column (2) of Part II of Schedule 3 at a pressure of less than 8 bars
absolute;
(f)
"Schedule"
means Schedule appended to these Rules;
(g)
"Site"
means any location where hazardous chemicals are manufactured or processed,
stored, handled, used, disposed of and includes the whole area under the
control of occupier;
(h)
Words
and expressions not defined in these Rules but defined or used in the Factories
Act, 1948 (Central Act 63 of 1948) and the Kerala Factories Rules, 1957 made
thereunder shall have the same meaning as assigned therein.
Rule - 3. Collection, development and dissemination of Information.
(1)
This
rule shall apply to an industrial activity in which a hazardous chemical which
satisfies any of the criteria laid down in Part I of Schedule I and is listed
in column (2) of Part II of the said Schedule is or may be involved.
(2)
An
occupier, who has control of an industrial activity in terms of sub-rule (1)
shall arrange to obtain or develop detailed information on hazardous chemicals
in the form of a material safety data sheet as indicated in Schedule 5. The
information shall be accessible to workers upon request for reference.
(3)
The
occupier while obtaining or developing a material safety data sheet as
indicated in Schedule 5 in respect of a hazardous chemical handled by him shall
ensure that the information is recorded accurately and reflects the scientific
evidence used in making the hazard determination. In case, any significant
information regarding hazard of a chemical is available, it shall be added to
the material safety data sheet as indicated in Schedule 5 as soon as
practicable.
(4)
Every
container of a hazardous chemical shall be clearly labelled or marked to
identify:-
(a)
the
contents of the container;
(b)
the
name and address of the manufacturer or importer of the hazardous chemical; and
(c)
the
physical, chemical and toxicological data of the hazardous chemical.
(5)
In
terms of sub-rule (4) where it is impractical to label a chemical in view of
the size of the container or the nature of the package, provision should be
made for other effective means like tagging of accompanying documents.
Rule - 4. General responsibility of the occupiers.
(1)
This
rule shall apply to:-
(a)
an
industrial activity, other than isolated storage, in which a hazardous chemical
which satisfies any of the criteria laid in Part I of Schedule I and is listed
in column (2) of Part II of the said Schedule is or may be involved; and
(b)
isolated
storage in which there is involved a quantity of a hazardous chemical listed in
column (2) of Schedule 2 which is equal to or more than the quantity specified
in the Schedule for that chemical in column (3) thereof.
(2)
An
occupier who has control of an industrial activity in terms of sub-rule (1) of
this rule shall provide evidence to show that he has -
(a)
identified
the major accident hazards; and
(b)
taken
adequate steps to -
(i)
prevent
such major accidents and to limit their consequences to persons and the
environment; and
(ii)
provide
the persons working on the site with the information, training and equipment
including antidotes necessary to ensure their safety.
Rule - 5. Notification of major accidents.
(1)
Where
a major accident occurs on a site, the occupier shall forthwith notify the
Inspector and the Chief Inspector of that accident and furnish thereafter to
the Chief Inspector a report relating to the accident in installments, if
necessary, in the form in Schedule 6.
(2)
The
Chief Inspector shall receipt of the report in accordance with sub-rule (1)
above shall undertake a full analysis of the major accident and send the
requisite information to the Directorate General Factory Advice Service and
Labor Institutes (DGFASLI) and the Ministry of Labor through appropriate
channel.
Rule - 6. Industrial activities to which rules 7 to 15 apply.
(1)
(a)
Rules 7 to 9 and 13 to 15 shall apply to an industrial activity other than
isolated storage, in which there is involved a quantity of a hazardous chemical
listed in column (2) of Schedule 3 which is equal to or more than the quantity
specified in the entry for that chemical in column (3) thereof;
(b) Rules 10 to 12 shall apply to an
industrial activity, other than isolated storage, in which there is involved a
quantity of a hazardous chemical listed in column (2) of Schedule 3 which is
equal to or more than the quantity specified in the entry for that chemical in
column (4) thereof;
(c) Rules 7 to 9 shall apply to an isolated
storage in which there is involved a quantity of a hazardous chemical listed in
column (2) of Schedule 2 which is equal to or more than the quantity specified
in the entry for that chemical in column (3) thereof; and
(d) Rules 10 to 15 shall apply to an isolated
storage in which there is involved a quantity of A hazardous chemical listed in
column (2) of Schedule 2 which is equal to or more than the quantity
specified in the entry for that chemical in column (4) thereof.
(2)
For
the purposes of rules 7 to 15:-
(a)
a
"new industrial activity" means an industrial activity which-
(i)
is
commenced after the date of coming into operation of these Rules; or
(ii)
if
commenced before that date, is an industrial activity in which there has been
since that date a modification which would be likely to have important
implications for major accident hazards and that activity shall be deemed to
have been commenced on the date on which the modification is made; and
(b)
an
"existing industrial activity" means an industrial activity which is
not a new industrial activity.
Rule - 7. Notification of Industrial Activities.
(1)
An
occupier shall not undertake any industrial activity unless he has submitted a
written report to the Chief Inspector containing the particulars specified in
Schedule 7 at least 3 months before commencing that activity or before such
shorter time as the Chief Inspector may agree and for the purposes of this sub
rule , an activity in which subsequently there is or is liable to be a quantity
given in column (3) of Schedules 2 and 3 or more of an additional hazardous
chemical shall be deemed to be a different activity and shall be notified
accordingly.
(2)
No
report under sub rule (1) of this rule need be submitted by the occupier, if he
submits a report under sub-rule (1) of rule 10.
Rule - 8. Updating of the notification under rule 7.
Where an activity has been reported in
accordance with sub rule (1) of rule 7 and the occupier makes a change in it
(including an increase or decrease in the maximum quantity of a hazardous
chemical to which this Rule applies which is or is liable to be at the site or
in the pipeline or the cessation of the activity) which affects the particulars
specified in that report or any subsequent report made under this rule, the
occupier shall forthwith furnish a further report to the Chief Inspector.
Rule - 9. Transitional provision.
Where, (a) at the date of coming into
operation of these Rules, an occupier who is in control of an existing
industrial activity which is required to be reported under sub rule (1) of rule
7, or (b) within 6 months after that date an occupier commences any such new
industrial activity:
it shall be a sufficient compliance, with
that rule if he reports to the Chief Inspector as per the particulars in
Schedule 7 within 3 months after the date of coming into operation of these
Rules or within such longer time as the Chief Inspector may agree in writing.
Rule - 10. Safety reports.
(1)
Subject
to sub rules (2) and (3) an occupier shall not undertake any industrial
activity to which this Rule applies, unless he has prepared a safety report on
that Industrial activity containing the information specified in Schedule 8 and
has sent a copy of that report to the Chief Inspector at least 3 months before
commencing that activity.
(2)
In
the case of a new industrial activity which an occupier commences, or by virtue
of sub rule (2)(a)(ii) of rule 6 is deemed to commence within 6 months after
coming into operation of these Rules, it shall be a sufficient compliance with
sub rule (1) of this rule if the occupier sends to the Chief Inspector a copy
of the report required in accordance with that sub rule within 3 months after
the date of coming into operation of these rules.
(3)
In
the case of an existing industrial activity, until five years from the date of
coming into operation of these Rules, it shall be a sufficient compliance with
sub-rule (1) of this rule if the occupier on or before 3 months from the date
of the coming into the operation of these Rules sends to the Chief Inspector
the information specified in Schedule 7 relating to that activity.
Rule - 11. Updating of reports under Rule 10.
(1)
Where
an occupier has made a safety report in accordance with sub-rule (1) of rule
10, he shall not make any modification to the industrial activity to which that
safety report relates which could materially affect the particulars in that
report, unless he has made a further report to take account of those
modifications and has sent a copy of that report to the Chief Inspector at
least 3 months before making those modifications.
(2)
Where
an occupier has made a report in accordance with rule 10 and sub rule (1) of
this rule and that industrial activity is continuing, an occupier shall within
three years of the date of the last such report, make a further report which
shall have regard in particular to new technical knowledge which has affected
the particulars in the previous report relating to safety and hazard
assessment, and shall within one month or in such longer time as the Chief
Inspector may agree in writing, send a copy of the report to the Chief
Inspector.
Rule - 12. Requirements for further information.
Where in accordance with sub-rule (1) of rule
10 an occupier has sent a safety report relating to an industrial activity to
the Chief Inspector, the Chief Inspector may, by a notice served on the
occupier, require him to provide such additional information as is specified in
the notice and the occupier shall send that information to the Chief Inspector
within such time as is specified in the notice or within such extended time as
the Chief Inspector may subsequently specify.
Rule - 13. Preparation of on - site emergency plans by the occupiers.
(1)
An
occupier who has control of an industrial activity to which this rule applies
shall prepare in consultation with the Chief Inspector, keep up-to-date and
furnish to the Chief Inspector and the Inspector an on site emergency plan
detailing how major accidents will be dealt with on the site on which the
industrial activity is carried on and that plan shall include the name of the
person who Is responsible for safety on the site and the names of those who are
authorized to take action in accordance with the plan in case of an emergency.
(2)
The
occupier shall ensure that the emergency plan prepared in accordance with sub
rule (1) of this rule, takes into account any modification made in the
industrial activity and that every person on the site who is affected by the
plan is informed of its relevant provisions.
(3)
The
occupier shall prepare the emergency plan required under sub-rule (1) of this
rule-
(a)
In
the case of a new industrial activity, before that activity is commenced except
that, in the case of a new industrial activity which is commenced or is deemed
to have been commenced before a date 3 months after the coming into operation
of these rules, by that date; or
(b)
In
the case of an existing industrial activity within 3 months of coming into
operation of these Rules.
Rule - 14. Preparation of off-site emergency Plans.
(1)
It
shall be the duty of the District Collector or the District Emergency Authority
designated by the State Government in whose area there is a site on which an
occupier carries on an industrial activity to which this rule applies, to
prepare and keep up-to-date an adequate off-site emergency plan detailing how
emergencies relating to a possible major accident on that site will be dealt
with and in preparing that plan the Authority shall consult the occupier, the
Chief Inspector and such other persons as appear to the authority to be
appropriate.
(2)
The
occupier shall provide the District Collector or the District Emergency
Authority with such information relating to the industrial activity under his
control as may be necessary to enable the District Collector or the District
Emergency Authority to prepare an off-site emergency plan under sub rule (1) of
this rule including the nature, extent and likely effects off-site of possible
major accidents as well as any additional information as the District Collector
or the District Emergency Authority may require in this regard.
(3)
The
District Collector or the District Emergency Authority shall provide the
occupier with information from the off-site emergency plan which relates to his
duties under rule 13 or sub rule (2) of this rule.
(4)
The
District Collector or the District Emergency Authority shall prepare its
emergency plan for any industrial activity required under sub-rule (1) of this
rule-
(a)
in
the case of a new industrial activity, before that activity is commenced;
(b)
in
the case of an existing industrial activity, within 6 months of its being
notified by the occupier of the industrial activity.
Rule - 15. Information to be given to persons liable to be affected by a major accident.
(1)
The
occupier shall take appropriate steps to inform persons outside the site who
are likely to be in an area which might be affected by a major accident at any
site on which an industrial activity under his control to which this rule
applies is carried on either directly or through the District Emergency
Authority about -
(a)
the
nature of the major accident hazard; and
(b)
the
safety measures and the correct behavior which should be adopted in the event
of a major accident.
(2)
The
occupier shall take the steps required under sub rule (1) of this rule to
inform persons about an industrial activity, before that activity is commenced,
except that, in the case of an existing industrial activity in which case the
occupier shall comply with the requirements of sub rule (1) of this rule within
3 months of coming into operation of these Rules.
Rule - 16. Disclosure of information notified under these Rules.
Where for the purpose of evaluating
information notified under rule 5 or rule 7 to 15 the Inspector or the Chief
Inspector or the District Emergency Authority discloses that information to
some other person, that other person shall not use that information for any
purpose except a purpose of the Inspector or the Chief Inspector or the
District Emergency Authority disclosing it, as the case may be, and before
disclosing that information the Inspector or the Chief Inspector or the
District Emergency Authority, as the case may be, shall inform that other
person of his obligations under this rule.
Rule - 17. Improvement notice.
(1)
If
an Inspector is of the opinion that an occupier -
(a)
is
contravening one or more of these Rules; or
(b)
has
contravened one or more of these Rules in circumstances make it likely that the
contravention will continue or be repeated, he may serve on him a notice (in
this rule referred to as "improvement notice") stating that he is of
that opinion specifying the rule or rules as to which he is of that opinion,
giving particulars of the reasons why he is of that opinion, and requiring that
occupier to remedy the contravention or, as the case may be the matters
occasioning it within such period as may be specified in the improvement
notice.
(2)
An
improvement notice served under sub-rule (1) of this rule may (but need not)
include directions as to the matters to be taken by the occupier to remedy any
contravention or matter to which the improvement notice relates.
Rule - 18. Power of the State Government to modify the Schedules.
The State Government may, at any time, by
notification in the Official Gazette, make suitable changes in the Schedules.
[See rule 2 (a), (i), 3(1), (4)(1)(a)]
Indicative Criteria and List of Chemicals
Part I
Indicative Criteria
(a)
Toxic Chemicals:
Chemicals
having the following values of acute toxicity and which, owing to their
physical and chemical properties, are capable of producing major accident
hazards.
|
Sl. No. |
Degree of
Toxicity |
LD 50 absorbed
orally in rats mg./kg. body weight |
LD 50 by
cutaneous absorption in rats or rabbits mg./kg. body weight |
LC 50 absorbed
by inhalation (4 hrs.) in rats mg./litre |
|
1. |
Extremely toxic |
<=50 |
<=200 |
0.1-0.5 |
|
2. |
Highly toxic |
51-500 |
201-2000 |
0.5-2.0 |
(b)
Flammable Chemicals:
(i)
Flammable gases: Chemicals which in the gaseous state at
normal pressure and mixed with air become flammable and the boiling point of
which at normal pressure is 20 degree C or below;
(ii)
High Flammable liquids: Chemicals which have a flash
point lower than 23 degree C and the boiling point of which at normal pressure
is above 20 degree C.
(iii)
Flammable liquids: Chemicals which have a flash point
lower than 65 degree C and which remain liquid under pressure, where particular
processing conditions such as high pressure and high temperature, may create
major accident hazards.
(c)
Explosives:
Chemicals
which may explode under the effect of flame, heat or photo-chemical condition,
or which are more sensitive to shocks or friction than dinitrobenzene.
Part II
List of Hazardous Chemicals
(List
not included)
[See rules 2(a) (ii), 4(1)(b) and 6(1)(c) and (d)]
Isolated storage of installation other than those covered
by Schedule 4
(a)
The quantities set out below-relate to each installation
or group of installations belonging to the occupier where the distance between,
installations is not sufficient to avoid, in foreseeable circumstances, any
aggravation of major accident hazards. These quantities apply in any case to
each of the installations belonging to the same occupier where the distance
between the installations is less than 500 metres.
(b)
For the purpose of determining the quantity of a
hazardous chemical at an isolated storage, account shall also be taken of ally
hazardous chemical which is:-
(i)
in that part of any pipeline under the control of the
occupier having control of the site, which is within 500 metres of that site
and connected to it;
(ii)
at any other site under the control of the occupier any
part of the boundary of which is 500 metres of the said site: and
(iii)
in any vehicle, vessel, aircraft or hovercraft under the
control of the same occupier which is used for storage purpose either at the
site or within 500 metres of it;
but
no account shall be taken of any hazardous chemical which is in a vehicle,
vessel, aircraft or hovercraft for transporting it.
|
Sl. No. |
Chemical or
groups of Chemicals |
(Quantity
tonnes) |
||
|
For Application
of rules 4, 5 and 7 to 9 |
For Application
of rules 10 to 5 |
|||
|
(1) |
(2) |
(3) |
(4) |
|
|
1. |
Acrylonitrile |
350 |
5000 |
|
|
2. |
Ammonia |
60 |
600 |
|
|
3. |
Ammonium nitrate
(a) |
3508 |
2500 |
|
|
4. |
Ammonium nitrate
fertilizers (b) |
1250 |
10000 |
|
|
5. |
Chlorine |
10 |
25 |
|
|
6. |
Flammable gases
as defined in Schedule 1, Paragraph (b)(i) |
50 |
300 |
|
|
7. |
Highly flammable
liquids as defined in Schedule 1, Pragraph(b)(ii) |
10000 |
100000 |
|
|
8. |
Liquid oxygen |
200 |
2000 |
|
|
9. |
Sodium chlorate |
25 |
250 |
|
|
10. |
Sulphur dioxide |
20 |
500 |
|
|
11. |
Sulphur trioxide |
15 |
100 |
|
(a)
This applies to ammonium nitrate and mixtures of ammonium
nitrate where the nitrogen content derived from the ammonium nitrate is greater
than 28 per cent by weight and to aqueous solutions of ammonium nitrate where
the concentration of ammonium nitrate is greater than 90 per cent by weight.
(b)
This applies to straight ammonium nitrate fertilizers and
to compound fertilizers were the nitrogen content derived from the ammonium
nitrate is greater than 28 per cent by weight (a compound fertilizer contains
ammonium nitrate together with phosphate and/or potash).
[See rules 2 (a) (iii) and 6(1)(a) and (b)]
List of Hazardous Chemicals for Application of Rules 5
and 7 to 15
(a)
The quantities set out below relate to each installation
or group of installations belonging to the same occupier where the distance
between the installations is not sufficient to avoid in foreseeable
circumstances, any aggravation of major accident hazards. These quantities
apply in any case to each group of installations belonging to the same occupier
where the distance between the installations is less than 500 metres.
(b)
For the purpose of determining the quantity of a
hazardous chemical in an industrial installation, account shall also be taken
of any hazardous chemical which is:-
(i)
in that part of any pipeline under the control of the
occupier having control of the site, which is within 500 metres of that site
and connected to it;
(ii)
at any other site under the control of the same occupier
any part of the boundary of which is within 500 metres of the said site; and
(iii)
in any vehicle, vessel, aircraft or hovercraft under the
control of the same occupier which is used for storage purpose either at the
site or within 500 metres of it;
but
no account shall be taken of any hazardous chemical which is in a vehicle,
vessel, aircraft or hovercraft used for transporting it.
Part I
Named Chemicals
(Name not included)
SCHEDULE - 3 (contd.)
Part II
Classes of Chemicals not specifically Named in Part- I
|
|
|
Quantity |
|
|
sl. No. |
Classes of
Chemicals |
For application
of Rules 5 to 9 & 13 to 15 |
For application
of Rules 10 to 12 |
|
(1) |
(2) |
(3) |
(4) |
|
|
Group-5-Flammable
Chemicals |
|
|
|
1. |
Flammable gases: Chemicals which
in a gaseous state at normal pressure and mixed with air become flammable and
the boiling point of which at normal pressure is 20 degree C or below: |
15 t |
200 t |
|
2. |
Highly flammable
liquids: Chemicals which
have a flash point lower than 23 degree C and the boiling point of which at
normal pressure is above 20 degree C : |
1000 t |
50000 t |
|
3. |
Flammable
liquids: Chemicals which
have a flash point lower than 65 degree C and which remain liquid under
pressure, where particular processing conditions, such as high pressure and
high temperature, may create major accident hazards. |
25 t |
200 t |
[See rule2(b)(10]
INDUSTRIAL
INSTALLATION WITHIN THE MEANING OF RULE 2(b)(i)
(1)
Installations
for the production, processing or treatment of organic or inorganic chemicals
using for this purpose, among others:
(a)
alkylation
(b)
amination
by amonolysis
(c)
carbonylation
(d)
condensation
(e)
dehydrogenation
(f)
estefication
(g)
halogenation
& manufacture of halogens
(h)
hydrogenation
(i)
hydrolysis
(j)
oxidation
(k)
polymerization
(l)
sulphonation
(m)
desulphurization,
manufacture and transformation of sulphur containing compounds
(n)
nitration
and manufacture of nitrogen-containing compounds
(o)
manufacture
of phosphorous-containing compounds
(p)
formulation
of pesticides and of pharmaceutical products
(q)
distillation
(r)
extraction
(s)
solvation
(t)
mixing
(2)
Installations
for distillation, refining or other processing of petroleum or petroleum
products.
(3)
Installations
for the total or partial disposal of solid or liquid chemicals by incineration
or chemical decomposition.
(4)
Installations
for the production, processing, or treatment of energy gases, for example LPG,
LNG, SNG.
(5)
Installations
for the dry distillation of coal or lignite.
(6)
Installations
for the production of metals or non-metals by a wet process or by means of
electrical energy.
[See rule 3(2) and 3(3)]
SAFETY DATA SHEET
1.
Chemical Identity
|
Chemical Name |
|
Chemical
Classification |
|||
|
Synonyms |
|
Trade Name |
|||
|
Formula |
|
C.A.S.No. |
U.N.No. |
||
|
Regulated
Identification I.D. No. |
Shipping Name
Codes/Label |
Hazchem No. |
|||
|
Hazardous Waste |
|
||||
|
Hazardous
Ingredients |
C.A.S. No. |
Hazardous
Ingredients |
C.A.S. No. |
||
|
1. 2. |
3. 4. |
||||
|
2.
Physical and Chemical Data Boiling
Range/Point |
øc |
Physical State |
Appearance |
||
|
Melting/Freezing
Point |
øc |
Vapor Pressure
at 35 øC |
Odor |
||
|
mm Hg |
|||||
|
Vapor Density
(Air=l) |
Solubility in
water at 30 øC |
Others |
|||
|
Specific Gravity
Water= 1 |
H P |
||||
|
3. Fire and
Explosion Hazard Data Flammability
Yes/No |
LEL |
%Flash Point øC |
Autoignition øC Temperature |
||
|
TDG Flammability |
UEL |
%Flash Point øC |
Hazardous
Comustion Products |
||
|
Explosion
Sensitivity |
to Impact |
Explosion
Sensitivity to State Electricity |
|||
|
Hazardous
Polymerisation |
|||||
|
Combustion
Liquid |
Explosive
Material |
Corrosive
Material |
|||
|
Flammable Material |
Oxidizer |
Others |
|||
|
Pyrophoric
Material |
Organic Peroxide |
||||
|
4. Reactivity
Data Chemical
Stability |
|
||||
|
Incompatibility
with other Material |
|
||||
|
Reactivity |
|
||||
|
Hazardous
Reaction Products |
|
||||
|
5. Health Hazard
Data Routes of Entry |
|
||||
|
Effects of Exposure/Symptoms |
|
||||
|
Emergency
Treatment |
|
||||
|
TLV (ACGIH) ppm |
mg/m3 |
STEL |
ppm |
mg/m3 |
|
|
Permissible
Exposure Limit ppm LD50 |
mg/m3 |
Odour LD59 |
Threshold ppm |
mg/m3 |
|
|
NFPA
Hazard Health Signals |
Flammability |
/ |
Stability |
Special |
|
|
6. Preventive
Measures Personnel Protective Equipment |
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Handling and Storage Precautions |
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7. Emergency and
First Aid Measure FIRE |
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Fire
Extinguishing Meadia |
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FIRE |
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Special
Procedures |
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Unusual Hazards |
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EXPOSURE |
First Aid
Measures |
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Antidotes /
Dosages |
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SPILLS |
Steps to be
taken |
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Waste Disposal
Method |
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8. Additional
Information/References |
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9.
Manufacturer/Suppliers Data Name of Firm Mailing Address Telephone/Telex
Nos. Telegraphic
Address |
Contact Person
in Emergency |
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Local Bodies
involved |
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Standard Packing |
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TremcardDatails/Ref. |
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Other |
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10.
Disclaimer |
|
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Information
contained in this material data sheet is believed to be reliable but not
representation guarantee or warranties of any kind are made as to it
accuracy, suitability for a particular application or results to be obtained
from them. It is upto the manufacturer/seller to ensure that the information
contained in the material safety data sheet is relevant to the product
manufacture handled or sold by him as the case may be. The Government makes
no warranties expressed or implied in respect of the adequacy of this
document for any particular purpose. |
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[See rule 5(1)]
Information to be furnished regarding Notification of a
Major accident
|
|
Report number
................ of the particular
accident. |
(1)
General data
(a)
Name of the site
(b)
Name and address of the occupier
(Also
state the telephone/telex number)
(c)
(i) Registration number
(ii)
License number
(As
may have been allotted under any statute applicable to the site. e.g. the Factories
Act)
(d)
(i) Nature of industrial activity
(Mention
what is actually manufactured, stored etc.)
(ii)
National Industrial Classification,
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1987 at the four
digit level. |
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(2)
Type of major accident
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Explosion |
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Fire |
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Emission of hazardous
chemical |
|
(3)
Description of the major accident
(a)
Date, shift and hour of the accident
(b)
Department/Section and exact place where the accident
took place.
(c)
The process/operation under taken in the
Department/Section where the accident took place (Attach a flow chart, if
necessary).
(d)
The circumstances of the accident and the hazardous
chemical involved.
(4)
Emergency measures taken and measures envisaged to be
taken to alleviate short-term effects of the accident.
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5. Causes of the
major accident Known: (to be specified) |
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Not known |
|
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Information will
be supplied as soon as possible |
|
(5)
Nature and extent of damage:
|
(a) within the
establishment casualties |
................................................Killed |
|
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.................................................Injured |
||
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............................................Poisoned |
||
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-persons exposed
to the major accident |
........................................................... |
|
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-material
damage |
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-damage is still
present |
|
|
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-danger no
longer exists |
|
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(b) Outside the
establishment |
||
|
- casualties |
...............................................Killed |
|
|
.............................................Injured |
||
|
...........................................Poisoned |
||
|
-persons exposed
to the major accident |
....................................................... |
|
|
-material
damage |
|
|
|
-damage to
environment |
|
|
|
-damage is still
present |
|
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-danger no
longer exists |
|
(6)
Data available for assessing the effects of the accident
on persons and environment.
(7)
Steps already taken or envisaged:
(a)
to alleviate medium or long term effects of the accident.
(b)
to prevent recurrence of similar major accident.
(c)
any other relevant information.
[See rule 7(1)]
INFORMATION TO BE
FURNISHED FOR THE NOTIFICATION OF ACTIVITIES/SITES
Particulars to be
included in a notification of site
(1)
The
name and address of the occupier making the notification.
(2)
The
full postal address of the site where the modifiable industrial activity will
be carried on.
(3)
The
area of the site covered by the notification and of any adjacent site which is
required to be taken into account by virtue of Schedule 2(b) and Schedule 3(b).
(4)
The
date on which it is anticipated that the modifiable industrial activity will commence
or if it has already commenced a statement to that effect.
(5)
The
name and maximum quantity liable to be on the site of each hazardous chemical
for which notification is being made.
(6)
Organization
structure, namely, organization diagram for the proposed industrial activity
and set up for ensuring safety and health.
(7)
Information
relating to the potential for major accidents namely:-
(a)
identification
of major accident hazards;
(b)
the
condition of events which could be significant in bringing one about;
(c)
brief
description of the measures taken.
(8)
Information
relating to the site namely:-
(a)
a
map of the site and its surrounding area to a scale large enough to show any
features that may be significant in the assessment of the hazard or risk
associated with the site;
(i)
area
likely to be affected by the major accident.
(ii)
population
distribution in the vicinity.
(b)
a
scale plan of the site showing the location and quantity of all significant
inventories of the hazardous chemicals;
(c)
a
description of the processes or storages involving the hazardous chemicals, the
maximum amount of such a hazardous chemical in the given process or storage and
an indication of the conditions under which it is normally held;
(d)
the
maximum number of persons likely to be present on site.
(9)
The
arrangement for training of workers and equipment necessary to ensure safety of
such workers.
[See rule 10(1)]
Information to be
furnished in a Safety Report
(1)
The
name and address of the person furnishing the information.
(2)
Description
of the industrial activity, namely
(a)
Site,
(b)
construction
design,
(c)
protection
zones (explosion protection, separation distances),
(d)
accessibility
of plant,
(e)
maximum
number of persons working on the site and particularly of those persons
explosed to the hazard.
(3)
Description
of the processes, namely:-
(a)
technical
purpose of the industrial activity,
(b)
basic
principles of the technological process,
(c)
process
and safety-related data for the individual process stages,
(d)
process
description,
(e)
safety-related
types of utilities.
(4)
Description
of the hazardous chemicals, namely:-
(a)
chemicals
(quantities, substance data on physical and chemical properties, safety-related
data on explosive limits, flash-point thermal stability, toxicological data and
threshold limit values, lethal concentrations).
(b)
the
form in which the chemicals may occur or into which they may be transformed in
the event of abnormal conditions.
(c)
the
degree of purity of the hazardous chemical.
(5)
Information
on the Preliminary Hazard Analysis, namely:-
(a)
type
of accident,
(b)
system
elements or foreseen events that can lead to a major accident
(c)
hazards,
(d)
safety-relevant
components.
(6)
Description
of safety-relevant units, among others:
(a)
special
design criteria,
(b)
controls
and alarms,
(c)
pressure
relief systems,
(d)
quick-acting
valves,
(e)
collecting
tanks/dump tanks,
(f)
sprinkler
systems,
(g)
fire
protection.
(7)
Information
on the hazard assessment, namely: -
(a)
identification
of hazards,
(b)
the
causes of major accidents,
(c)
assessment
of hazards according to their occurrence frequency
(d)
assessment
of accident consequences,
(e)
safety
systems,
(f)
known
accident history.
(8)
Description
of information on organizational systems used to carry on industrial activity
safely, namely:-
(a)
maintenance
and inspection schedules,
(b)
guidelines
for the training of personnel,
(c)
allocation
and delegation of responsibility for plant safety,
(d)
implementation
of safety procedures.
(9)
Information
on assessment of the consequences of major accidents namely: -
(a)
assessment
of the possible release of hazardous chemicals or of energy,
(b)
possible
dispersion of released chemicals,
(c)
assessment
of the effects of the releases (size of the affected area, health effects,
property damage).
(10)
Information
on the mitigation of major accidents, namely:-
(a)
fire
brigade;
(b)
alarm
systems;
(c)
emergency
plan containing system of organization used to fight the emergency, the alarm
and the communication routes, guidelines for fighting the emergency, examples
of possible accident sequences
(d)
co-ordination
with the District Collector or the District Emergency authority and its
off-site emergency plan,
(e)
notification
of the nature and scope of the hazard in the event of an accident.
(f)
antidotes
in the event of a release of a hazardous chemical.
[1]
Published as G.O. (Rt.) No. 2676/93/LBR & REH dated 18-10-93 pub. in K.G.
Ex. No.1088 dated 28-10-93, as SRO 1680/93.